TARACHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for petitioner-Tarachand @ Kartar S/o Bhadar Ram, without arguing on merits, has submitted that he does not want to press the criminal misc. bail application being S.B. Criminal Misc. Bail No. 2347/2019 preferred by petitioner Tarachand @ Kartar S/o Shri Bhadar Ram under Sec. 439 Cr.P.C.

(2.) Accordingly, the criminal misc. bail application being S.B. Criminal Misc. Bail No. 2347/2019 preferred by petitioner- Tarachand @ Kartar S/o Shri Bhadar Ram under Sec. 439 Cr.P.C. is dismissed as not pressed.

(3.) Heard learned counsel for petitioner-Smt. Laxmi W/o Tarachand @ Kartar as well as learned Public Prosecutor assisted by learned counsel for the complainant and also perused the material on record.